JANGIR KAUR Vs. JAGTAR SINGH

JUDGEMENT

(1.) This appeal is directed against the order of the learned District Judge. Chandigarh, vide which the marriage of Jangir Kaur appellant with Jagtar Singh respondent has been dissolved by a decree of divorce.

(2.) The facts of the case, briefly stated, are. that the marriage between the parties was solemnized on 16-2-1956 at village Sular, Tehsil Sunam, District Sangrur, according to Anand Karaj rites. The Muklava ceremony was performed in 1960. After the Muklava the parties lived in the village Pattianwali in Tehsil Sunam. District Sangrur. Thereafter Jangir Kaur appellant came to her husband Jagtar Singh respondent at Chandigarh in March, 1964 and at that time, the unmarried younger sister of Jagtar Singh living with him and was employed as a teachress. It is alleged that the respondent-appellant did not like the petitioner respondent's sister living with them and wanted that she should leave their house but the respondent did not agree. Consequently she left the house of her husband and went back to her parents after quarrelling with her husband's sister.

(3.) The petitioner-respondent's sister was married in June, 1969 and thereafter the petitioner-respondent approached the respondent-appellant and brought her back to Chandigarh in August. 1970. The petitioner-respondent got an attack of asthama but instead of living with him, the respondent-appellant left him after about two months.